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[Cites 0, Cited by 0] [Section 605] [Entire Act]

State of Telangana - Subsection

Section 605(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this section he may direct any police officer to arrest such person, and there upon the police officer shall arrest him.